Section 15(1) in The Punjab Motor Vehicles Taxation Act, 1924
(1)The State Government may after previous publication make [rules for the purpose of carrying into effect the provisions of this Act.] [For rules see notification No. 7083, dated 16 March, 1925, Punjab Gazette, 1925, Part I, Page 177 No. 8576, dated 18th March, 1920 Gazette, 1926, Part I, and No. 18617, dated 14th June, 1926, Punjab Gazette, 1926. Part I.]
